AMANDEEP DILIP ARORA,MUMBAI vs. ACIT 17(2), MUMBAI

O R D E R Per Rajesh Kumar, Accountant Member: This appeal by the assessee is directed against the order dated 14/08/2014 of CIT(A)-29, Mumbai for assessment year (AY ) 2010-11.

2.The only issue raised by the assessee is against the confirmation of addition of Rs.25,65,000.00 by CIT(A) as made by the Assessing Officer (A.O) u/s. 68 of the Act.

3.At the outset we would like to mention that at the time when the case was called up for hearing neither the assessee nor his Authorised Representative (A.R) was present to attend the hearing nor any application for adjournment was received. We note from order sheet entries that case of the assessee had been adjourned four times prior to this date and on none of the dates neither the assessee nor his AR attended the proceedings despite service of notice through RPAD. Initially the case was fixed for hearing on 12/06/2017 and thereafter adjourned to 16/10/2017, 23/04/2018 and to 06/09/2018. From the conduct of the assessee it is clear that assessee is not very interested in pursuing the appeal. We are, therefore, proceeding to decide the appeal of the assessee on merits after hearing the ld. DR. 4.The facts in brief are that the AO made an addition u/s. 68 of the IT Act to the tune of Rs.25,65,500/- towards cash deposited by the assessee during the Financial year into his bank account as apparent from ITS details for the reason that the assessee has failed to explain the source of cash deposits into bank while the AO brushed aside the contentions of the assessee that the source of the cash is out of withdrawal from the same bank.

5.After perusing the order of CIT(A) and hearing the ld. DR, we observe that CIT(A) has passed the appellate order after taking into account the contentions of the assessee as made during the appellate proceedings. Now there is no material before us which could force us to take a decision in variance to the decision of CIT(A). Therefore, we do not find any reason to deviate from the findings of ld. Commissioner of Income tax(Appeals) and accordingly uphold the order of ld. Commissioner of Income tax(Appeals) by dismissing the appeal of the assessee.

6.In the result appeal is dismissed.

Order pronounced in the open court on 17th of October, 2018.